01Facts
The petitioners—five D.El.Ed. colleges and their students—filed a petition under Articles 226 and 227 of the Constitution seeking, among other reliefs, certiorari to quash endorsements dated 30 June 2023 issued by the District Institute of Educational and Research and Training, Bidar.
p. 26On 16 September 2026, the Court granted a final extension until 19 October 2026 to comply with office objections, directing that the petition be listed for dismissal if they were not complied with. The objections remained outstanding when the matter came before the Court.
p. 2702Issues
i.1. Whether the writ petition should be dismissed for failure to comply with office objections despite a final extension of time.
p. 2703Law Applied
The petition invoked Articles 226 and 227 of the Constitution, but the Court did not address their substantive scope or cite any statute or precedent in deciding the matter.
The Court applied its prior procedural order granting a final deadline for compliance and directing that non-compliance would result in the petition being listed for dismissal.
p. 2704Reasoning
The Court noted that the petition had been listed for non-compliance with office objections for the fourth time.
p. 27It had already granted sufficient time, including a final extension to 19 October 2026, and the petitioners had not complied with the objections. The Court therefore disposed of the petition on that procedural ground without considering the challenge to the endorsements on its merits.
p. 2705Holding
The Court answered the procedural issue in the affirmative and dismissed the writ petition for non-compliance with office objections.
p. 27It granted no substantive relief and made no determination on the validity of the challenged endorsements.
p. 27Original Court PDF
KARNATAKA D.EL.ED COLLEGE AND ORSvsSTATE OF KARNATAKA AND ORS
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